Smt. Preeti And Others vs State Of U.P. And Another
2013 Latest Caselaw 3441 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 44
 
Case :- APPLICATION U/S 482 No. - 1397 of 2012
 

 
Applicant :- Smt. Preeti And Others
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Sudhanshu Pandey,Veena Singh
 
Counsel for Opposite Party :- Govt. Advocate,Murtuza Ali
 

 
Hon'ble Ramesh Sinha,J.

Heard Sri Sudhanshu Pandey, learned counsel for the applicants and learned AGA for the State.

Learned counsel for the applicants submits that on 10.5.2013, the matter was directed to be listed  in the first week of July, 2013 for admission/final disposal as Sri Murtaza Ali, learned counsel for opp. party No.2 was not present and further extended the interim order passed by this Court as the same was continuing till 18.4.2013, but due to inadvertent mistake, the same could not be transcribed in the order dated 10.5.2013. The matter is again listed today but the learned counsel for opp. party No.2 is also not present though the matter has been taken up in revised  list.

List in the next cause list.

Interim order, if any, shall continue till the next date of listing.

Order Date :- 1.7.2013

NS